Section 4 in The Goa, Daman and Diu Land Revenue (Conversion of use of land and non-agricultural assessment) Rules, 1969
4. Conditions on which permission may be granted.
(1)Permission to convert the use of agricultural land for any non-agricultural purpose, or to change the use of lands from one non-agricultural purpose to another non-agricultural purpose may be granted by the Collector after consulting the Town and Country Planning Department and subject to the following among other conditions, that is to say-(a)the grant of permission shall be subject to the provisions of the Code and Rules made thereunder;(b)the land shall not be used for a purpose other than that for which permission is granted;(c)the applicant shall commence the non-agricultural use applied for within one year from the date of the order made by the Collector in that behalf, failing which, unless the said period is extended by the Collector from time to time, the permission granted shall be deemed to have lapsed;(d)the applicant shall be liable to pay such altered assessment as may be determined with reference to the altered use under section 84 or as the case may be, section 88;(e)where permission is granted for the construction of a structure to be used for any non-agricultural purpose such structure shall, if it is within the jurisdiction of a Municipal Council, be constructed in accordance with the plan approved by the Municipal Council, in that behalf, and if it is situated outside such jurisdiction, be constructed in accordance with the plans approved by the concerned Village Panchayat;(f)any other reasonable conditions which the Collector may deem fit to impose, regard being had to the sanctioned use of the land;(2)Such conditions shall be embodied in the sanad.
